27 January vs State Of Uttarakhand And Others
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Uttarakhand High Court

27 January vs State Of Uttarakhand And Others on 27 January, 2026

                                                         2026:UHC:647




HIGH COURT OF UTTARAKHAND AT NAINITAL
       Writ Petition (Criminal) No. 211 of 2026
                       27 January, 2026



Smt. Kusum and another                      -------------Petitioners

                               Versus

State of Uttarakhand and others           -----------Respondents

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Presence:-

Mr. Faizan Ali, learned counsel holding brief of Mr. Vishal Kumar Nautiyal, learned counsel for the petitioners. Mr. G.S.Sandhu, learned Additional A.G., assisted by Mr. Vijay Khanduri, Brief Holder for the State.

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Heard learned counsel for the petitioners and

learned Additional Advocate General for the State of

Uttarakhand.

2. It is submitted that both the petitioners belong

to the same faith, and that the petitioners developed a

liking for each other, which has ended in marriage, and

now both the petitioners are living together. Since the

family members of the first petitioner are against this

marriage, they are giving out threats to kill both the

petitioners. Petitioners submit that they are facing stiff

resistance, and they seriously apprehend threat to their

2026:UHC:647 life and limb from the family members of the first

petitioner, and hence they are before this Court praying

for protection.

3. The documents on record reveal that both the

petitioners are major, and it is also submitted by the

counsel for the petitioners that petitioners are living

together after their marriage. They have already made a

representation before the Senior Superintendent of Police,

Haridwar.

4. In that view of the matter, and in view of the

Judgment of the Hon'ble Supreme Court in the case of

Lata Singh Vs State of U.P. and another, (2006) 5

SCC 475, the petitioners have made out a case for grant

of protection.

5. The Station House Officer, Police Station

Laksar District Haridwar is directed to assess the threat,

if any, to the life and limb of the petitioners, and provide

necessary protection, if it is found that there is a threat to

the life and limb of the petitioners. The SHO is further

directed to summon the private respondents, and such

other persons, who are inimically placed towards the

marriage of the petitioners, and counsel them, in

accordance with law.

2026:UHC:647

6. The writ petition stands ordered accordingly.

As a sequel thereto, the miscellaneous

petitions, if any pending, shall stand closed.

(SUBHASH UPADHYAY, J.)

Dated: 27.01.2026 Kaushal